A.R.Suresh Babu vs Manappuram Asset Finance Ltd
2023 Latest Caselaw 8963 Ker

OP(C) No.293/2019                               1/1

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                         THE HONOURABLE MR.JUSTICE C.S.DIAS
             Monday, the 14th day of August 2023 / 23rd Sravana, 1945
                               OP(C) NO. 293 OF 2019
                   OS 241/2012 OF PRINCIPAL SUB COURT, PALAKKAD
   PETITIONER/JUDGMENT DEBTOR:

          A.R.SURESH BABU, AGED 41 YEARS, S/O. RAJAGOPALAN MANNADIYAR,
          KALLATHUKALAMBU KALAM, PANANGATTIRI, ELAVANCHERY, KOLLENGODE,
          PALAKKAD DISTRICT.

        BY ADVS.SRI.JACOB SEBASTIAN,SRI.K.V.WINSTON &SMT.ANU JACOB

   RESPONDENT/DECREE HOLDER:

          MANAPPURAM ASSET FINANCE LTD., MANAPPURAM HOUSE, VALAPPAD P.O,
          THRISSUR, REP. BY FILED OFFICER, P.R. ANILKUMAR, PIN-680 567.

        BY ADV SRI.C.K.SREEJITH
        This OP(C) having come up for orders on 14.08.2023, this court on
   the same day passed the following;
                                      ORDER

After hearing the learned counsel appearing on both sides, I find that there is a likelihood of the dispute between the parties being settled, if the parties are referred to mediation. Hence, the petitioner and the respondent are referred to Mediation Centre, High Court of Kerala on 23.08.2023. The Nodal Officer shall make arrangements to nominate a Mediator.

Post after Mediation report is received.

Sd/- C.S.DIAS JUDGE

14-08-2023 /True Copy/ Assistant Registrar